MARANG MAY HANSDA Vs. MINTU SINGH

JUDGEMENT

(1.) Heard, learned counsel for the appellants, Md. Asadul Haque assisted by learned counsel, Mr. Arvind Kr. Lall and learned counsel for the respondent, Mr. Amit Kr. Das assisted by learned counsel, Ms. Swati Shalini.

(2.) On the joint prayer of the parties, the appeal has been taken in absence of the owner of the vehicle, as the Insurance Company has not preferred any appeal against the said impugned award.

(3.) The claimants namely, (1) Marang May Hansda and (2) Ravi Murmu, both resident of Village Salpalara (Salpatra) PO and PS Amrapara, District- Pakur are appellants before this Court. The appellant no.2 is presently minor, as such, she is being represented through her mother and natural guardian, Smt. Marang May Hansda, the appellant no.1.